Section 23 in The Orissa State Financial Corporation General Regulations, 2003
23. Amount payable at fixed time or by instalments as calls.
- If by the terms of issue of any share or otherwise any amount is payable at any fixed time or by instalments at fixed time, every such amount or instalment shall be payable as if it were a call duly made by the Board and or which due notice had been given and all the provisions herein contained in respect of calls shall relate to such amount or instalment accordingly.
